COURT ARCHIVE

Patna High Court judgments, 2019

1,524 judgments · page 71 of 77

High Courts14 Mar 2019Dismissed

Neetu Kumari Vs State Of Bihar And Ors

Patna High Court · (2019) 3 PLJR 513

Gram Panchayat Raj Act, 2006 — Section 44(3)(i)Securitization And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(3A)Constitution Of India, 1950 — Article 226

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High Courts14 Mar 2019Allowed

Binay Kumar Thakur Vs State Of Bihar And Ors

Patna High Court · (2019) 2 PLJR 885

Bihar Pension Rules, 1950 — Rule 101(a)Constitution Of India, 1950 — Article 14, 16, 308

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High Courts13 Mar 2019Allowed

M/S S.K. Traders, Birla Mandir Road Vs Bihar School Examination Borad Through And Ors

Patna High Court · (2019) 3 PLJR 450

Constitution Of India, 1950 — Article 226

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High Courts13 Mar 2019Partly Allowed

Sarfaraz Ahmad Vs State Of Bihar And Ors

Patna High Court · (2019) 2 PLJR 264

Bihar Saw Mills (Regulation) Act, 1990 — Section 24

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High Courts12 Mar 2019Disposed Of

Shahpur Matasyajivi Sahyog Samiti Ltd. And Ors Vs State Of Bihar And Ors

Patna High Court · (2019) 2 PLJR 806

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High Courts12 Mar 2019Dismissed

Beauty Patel Vs Indira Devi And Ors

Patna High Court · (2019) 2 PLJR 903

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High Courts11 Mar 2019Allowed

Shakuntala Devi And Ors Vs Pushpa Ranjan And Ors

Patna High Court · (2019) 2 PLJR 493

Motor Vehicles Act, 1988 — Section 140, 163A, 166, 173Indian Penal Code, 1860 — Section 302, 394Arms Act, 1959 — Section 27

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High Courts08 Mar 2019Allowed

Santosh Kumar Trivedi Vs State Of Bihar And Anr

Patna High Court · (2019) 4 PLJR 175

Indian Penal Code, 1860 — Section 415, 420Code Of Criminal Procedure, 1973 — Section 245, 482

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High Courts08 Mar 2019Dismissed

Jitendra Kumar Singh @ Jitendra Singh Vs State Of Bihar And Ors

Patna High Court · (2019) 03 PAT CK 0013

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High Courts08 Mar 2019Disposed Off

Praween Kumar Vs State Of Bihar And Ors

Patna High Court · (2019) 03 PAT CK 0012

Bihar Government Servants (Classification, Control And Appeal) Rules, 2005 — Rule 14(2), 17, 17(14)

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High Courts08 Mar 2019Allowed

Surendra Rai Vs State Of Bihar

Patna High Court · (2019) 03 PAT CK 0011

Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 156(3), 161, 313

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High Courts08 Mar 2019Allowed

Nunu Prasad Singh @ Nunu Singh Vs State Of Bihar

Patna High Court · (2019) 03 PAT CK 0010

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313

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High Courts07 Mar 2019Allowed

Santosh Kumar Rai And Ors Vs State Of Bihar And Ors

Patna High Court · (2019) 2 PLJR 380

Bihar Panchayat Raj Act, 2006 — Section 44(3)(i)

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High Courts06 Mar 2019Disposed Off

Brij Bhushan Prasad Vs State Election Commission Panchayat And Ors

Patna High Court · (2019) 2 PLJR 395

Bihar Panchayat Raj Act, 2006 — Section 139, 140, 140(1), 140(2)(a)(b)Representation Of People Act, 1951 — Section 100Bihar Panchayat Rules, 2006 — Rule 79, 79(4), 80, 81, 82

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High Courts05 Mar 2019Allowed

M/S Tata Project Ltd Vs State Of Bihar Through Commissioner And Ors

Patna High Court · (2019) 4 PLJR 1255

Constitution Of India, 1950 — Article 226Value Added Tax Act, 2005 — Section 24, 24(1)(A), 24(3), 24(12), 25, 26, 26(1), 26(2), 26(3), 31, 31(2), 33, 39, 54Bihar Value Added Tax Rules, 2005 — Rule 21, 21(2), 22, 25, 25(1), 25(2), 62

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High Courts05 Mar 2019Allowed